STATE OF TRIPURA Vs. PRANAB ROY

JUDGEMENT

(1.) Heard Mr. M. Debbarma, learned Addl. G.A. appearing for the review-petitioners.

(2.) Mr. Debbarma, learned Addl. G.A. having referred to the hand receipt [Page-110 of the writ petition] has submitted that at the time of filing the reply in the writ petition being WP(C)No.1402/2017, the said document was not traceable despite due diligence. Even, in the letter dtd. 13/11/2017 which has been reproduced in the final order dtd. 15/11/2017 as delivered in WP(C)No.1402/2017, the concerned Executive Engineer, Drinking Water and Sanitation Division, Agartala-I: Tripura West had occasion to observe as under:

(3.) Mr. Debbarma, learned Addl. G.A. has submitted that for discovery of this document, the final order dtd. 15/11/2017 may be revisited. The said document is a part of the petition with affidavit that was filed in W.A.No.62/2017, as was preferred by the petitioner.